Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 474] [Entire Act] State of Uttar Pradesh - Subsection Section 474(a) in The General Rules (Civil), 1957 (a)until after the court has certified either that the court-fee payable on the grant has been paid or that no court-fee is payable, such certificate being made on the order sheet in Form Nos. 153, 154, 155 or 156 as the case may be; and
